Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 23] [Entire Act] State of Odisha - Subsection Section 23(2) in The Orissa Advocates' Welfare Fund Act, 1987 (2)Every stamp affixed on Vakalals filed before any Court, Tribunal or other authority shall be cancelled in the manner provided for Court fee stamps.
